Section 10(2) in Jharkhand Advocates' Welfare Fund Act, 2012
(2)The Trustee Committee shall deposit all monies and receipts forming part of the Fund in any scheduled bank or invest the same in debt instruments of any corporation owned or controlled by the State Government or in loan floated by the State Government or in any other manner as the State Bar Council may, from time to time, direct with the prior approval of the State Government.
